These rules may be called the Transport of
Animals, Rules, 1978. In these rules, unless the context otherwise
requires: (a)
qualified
veterinary surgeon means one who holds a diploma or a degree of a recognized
veterinary college. (b)
"Schedule"
means a schedule appended to these rules. CHAPTER II
TRANSPORT OF DOGS AND CATS Rules 4 to 14 shall apply to the transport of
dogs and cats or all breeds whether by rail, road, inland, waterway, sea or
air. (a)
A
valid health certificate by a qualified Veterinary Surgeon to the effect that
the dogs and cats are in a fit condition to travel by a rail, road, inland,
waterway, sea or air and are not showing any sign of infectious or contagious
disease including rabies, shall accompany each consignment and the certificate
shall be in the form specified in Schedule-A. (b)
In
the absence of such a certificate, the carrier shall refuse to accept the
consignment for transport. No dog or cat in an advanced stage of
pregnancy shall be transported. (a)
Dogs
or cats to be transported in the same container shall be of the same species
and breed. (b)
Unweaned
puppies of kittens shall not be transported with adult dogs or cats other than
their dams. (c)
No
female dog or cat in season (estrus) shall be transported with any male. (a)
Any
dog or cat reported to be vicious or exhibiting a vicious disposition shall be
transported individually in a cage, muzzled and labeled to give warning to the
handlers. (b)
in
extreme cases, the dogs and cats shall be administered with sedative drugs by a
qualified Veterinary surgeon. (1)
When
dogs or cats are to be transported for a long distances: (a)
they
shall be fed and given water at least two hours prior to their transport and
shall not be packed for transport if they are hungry or thirsty. (b)
they
should be exercised as late as possible before dispatch. (c)
they
shall be given adequate water for drinking every four hours in summer or every
six hours during winter. (d)
they
shall be fed once in twelve hours in the case of adult dogs or cats and they
shall be fed once in four hours in the case of puppies and kittens in
accordance with the instructions of the consignors if any. (e)
adequate
arrangements shall be made for their care and management during the journey. (2)
When
the dogs or cats are to be transported by rail involving a journey of more than
six hours, an attendant shall accompany the dogs or cats to supply them with
food and water on the way and the attendant shall have access to the dogs or
cats for this purpose at all stations and no dog or cat shall be exposed to the
direct blast of air during such journey. Where dogs or cats are to be transported for
short distance by road in a public vehicle, the following precautions are to be
taken namely:- (a)
they
shall be put in a cage and the cage containing the dogs or cats shall not be
put on the roof of the vehicle but shall be put inside the vehicle preferably
near the end of the vehicle. (b)
at
least one attendant shall be present at all times during transit who shall
ensure that proper transit conditions are observed and shall also replenish
food and water whenever necessary. (a)
the
cages shall be properly cleaned and disinfected before the dogs or cats are put
in the cages. (b)
Sufficient
paddy straw or saw dust or paper cuttings shall be provided for cats in the
cages as resting material. (c)
For
international transport, the dogs or cats shall be kept in pressurized
compartment with regulated temperature. The size and type or crates for transport of
dogs and cats shall confirm as clearly as may be to the size and type specified
in Schedule-B and Schedule-C respectively. All containers of dogs or cats shall be
clearly labeled showing the names address and telephone number (if any) of the
consignor. The consignee shall be informed about the
train or transport arrival or flight number and its time of arrival in advance. Consignment of dogs or cats to be transported
by rail or road shall be booked by the next passenger or main train or bus and
should not be detained after accepting the consignment for booking. CHAPTER III
TRANSPORT OF MONKEYS Rules 16 to 23 shall apply to the transport
of all types of monkeys from the trapping area to the nearest rail-head. (a)
A
valid health certificate by a qualified veterinary surgeon to the effect that
the monkeys are in a fit condition to travel from the trapping area to the
nearest unit-head and not showing any sign of infections or contagious disease
shall accompany each consignment. (b)
in
the absence of such a certificate, the carrier shall refuse to accept the
consignment for transport. (c)
the
certificate shall be in a form specified in Schedule-D. (1)
Monkeys
from one trapping area shall not be allowed to mix with monkeys from any other
trapping area for preventing the dangers of cross-infection. (2)
The
time in transit from trapping area to the nearest rail-head shall be as short
as possible and factors causing stress to monkeys shall be reduced to the
minimum. (3)
If
the travel time is longer than six hours provision shall be made to feed and to
give water to the monkeys en route. (4)
During
transit, precautions shall be taken to protect the monkeys from extreme weather
conditions and monkeys that die en route shall be removed at the earliest
available opportunity. Monkeys that are not completely weaned, that
is, under 1.8 kilogram in weight, shall not be transported except when
specifically permitted by the Central Government. (a)
Pregnant
and nursing monkeys shall not be transport except when specifically permitted
by the central Government. (b)
Pregnant
and nursing monkeys as well as monkeys weighing more than 5 kilograms shall be
transported in compartmented cages. All monkeys in the same cage shall be of the
same species and of approximately the same weight and size. Monkeys captured within their natural habitat
shall be placed in new, sterilized or thoroughly cleaned cages and subsequent
transfer, if any, shall also be new, disinfected or thoroughly cleaned cages. Monkeys shall be transported from trapping
area to the nearest rail-head by the fastest means of transport available and
the monkeys shall not be left un-attended at any time during the journey. (1)
(a)
Monkeys shall be transported in suitable wooden or bamboo cages, so constructed
as not to allow the escape of the monkeys but permit sufficient passage of air
ventilation. (b) No nails, metallic projections or sharp
edges shall be exposed on the exterior or in the interior of the cages. (c) Each cage shall be equipped with
appropriate water and feed receptacles which are leak proof and capable of
being cleaned and refilled during transit. (2)
the
floor of the cages shall be made of bamboo reapers and the space between each
reaper shall range between 20 mm and 30 mm. (3)
To
facilitate carriage of these cages, provision may be made for rope loops at the
four top ends. (4)
The
weight of any one loaded cage shall not exceed 45 kilograms. (5)
The
following two sizes of cages shall be used. (a)
910
x 760 x 510 mm - to contain not more than twelve monkeys, weighing between 1.8
and 3.00 kilograms each or ten monkeys weighing between 3.1 and 5.0 kilograms,
each (b)
710
x 710 x 510 mm - to contain not more than ten monkeys weighing between 1.8 and
3.00 kilograms each or eight monkeys weighing between 3.1 and 5.00 kilograms
each. Provided that wooden cages as specified in Schedule-F
to these rules may also be used for carrying monkeys from the trapping area to
the nearest rail-head. (6)
The
construction details of two types of cages shall be given in Schedule-E. Rules 25 to 32 shall apply to transport of
monkeys from a rail-head to another rail-head or from a rail-head to nearest
airport. (a)
Loading
and unloading shall be carried out quickly and efficiently. (b)
Cages
shall be stored in such a manner that ventilation is adequate and the monkeys
are not exposed to draught direct heat and cold. (c)
Monkeys
found dead shall be removed as quickly as possible for suitable disposal. The transport cages shall be in accordance
with specifications given in rule 28. (1)
Due
provision shall be made by the sender for a sufficient supply of food and water
for the journey. (2)
In
case the journey is over six hours an attendant shall accompany the monkeys to
supply them food, water, and such other things, on route and he shall have
access to the monkeys for feeding, giving water and attention at all stations
en route. (3)
the
food and water containers shall be checked at least every six hours and
refilled, if necessary. (4)
Monkeys
shall not be disturbed during the right hours. Not more than one cage shall be placed over
the other and gunny packing shall be placed between two cages, when one is
placed over the other. Monkeys shall be brought to the airport
sufficiently early. Monkeys shall be provided with food and water
immediately before loading on the aircraft. (a)
The
cages shall be clearly labeled showing the name, address and telephone number
(if any) of the consignor and the consignee in bold red letters. (b)
the
consignee shall be informed about the train in which the consignment of monkeys
is being sent and its arrival time in advance. (c)
the
consignment of monkeys to be transported shall be booked by the next passenger
or main train and should not be detained after consignment is accepted for
booking. (a)
A
valid health certificate by a qualified Veterinary Surgeon to the effect that
the monkeys are in a fit condition to travel from the nearest rail-head to
another rail-head or from a rail-head to the nearest airport and are not
showing any signs of infectious or contagious disease shall accompany each
consignment. (b)
in
the absence of such a certificate, the carrier shall refuse to accept the
consignment for transport. (c)
the
certificate shall be in a form specified in Schedule-D. Rules 34 to 45 shall apply in relation to the
transport of monkeys by air. The time in transit shall be as short as
possible and factors causing stress to monkeys shall be reduced to the minimum. Monkeys that are not completely weaned, that
is, under 1.8 kilograms in weight, shall not be transported except when
specifically permitted by the Central Government. Pregnant and nursing monkeys shall not be
transported except when specifically permitted by the Central Government.
Pregnant and nursing monkeys and monkeys weighing over 5 kilograms shall be
transported in specially designed individual cages. All monkeys in the same cage shall be of the
same species and of approximately the same weight and size. (1)
In
view of the dangers of infection, only monkeys of the same species shall be
transported in the same cabin or compartment of the aircraft. (2)
apparently
sick or disabled monkeys exhibiting external injuries or infested with
parasites shall not be transported. (3)
Transport
of other species of animals, birds, fish food stuff or poisonous materials,
such as pesticides and insecticides, in the same cabin or compartment shall not
be permitted. (1)
At
no time during transit shall the monkeys be left unattended when carried in a
freighter aircraft. (2)
At
least one attendant shall be present at all times when the aircraft is on the
ground. (1)
Monkeys
shall be transported in suitable wooden cages, so constructed as not to allow
the escape of the monkeys and shall allow sufficient passage of air for
ventilation; no nails, metallic projections or sharp edges shall be exposed in
the interior or on the exterior of such cages. Each cage shall be equipped with
water and food receptacles which shall be leak -proof and be capable of being
cleaned and refilled during transit. A suitable absorbent material such show
dust shall be kept in the dropping trays. (2)
the
weight of any one loaded cage shall not exceed 45 kilograms in any case. (3)
The
following two sizes of cages shall be used: (a)
460
x 460 x 460 mm - to contain not more than ten monkeys weighing from 1.8 to 3.0
kilograms each or four monkeys weighing from 3.1 to 5.0 kilograms each and. (b)
760
x 530 x 460 mm - to contain not more than ten monkeys weighing from 1.8 to 3.0
kilograms each or eight monkeys weighing from 3.1 to 5.0 kilograms each. (4)
the
construction details of the two types of cages shall be as given in Schedule-F. (5)
The
construction details of the two types of cages used for the transport of
pregnant and nursing monkeys shall be given in Schedule-G. (a)
The
cages shall be clearly labeled showing the name, address and telephones number
(if any) of the consignor and the consignee in bold red letters. (b)
the
consignee shall be informed in advance about the flight number of the freighter
aircraft in which the consignment of monkeys is being sent and its arrival
time. (c)
the
consignment of monkeys to be transported shall be booked by the next flight of
the freighter aircraft and should not be detained after the consignment
accepted for booking. (1)
A
valid health certificate by a qualified veterinary surgeon to the effect that
the monkeys are fit to travel by air and are not showing any signs of
infectious or contagious disease shall accompany each consignment of monkeys. (2)
in
the absence of such a certificate, the carrier shall refuse to accept the
consignment for shipment. (3)
the
form of certificate under sub-rule (1) is as given in Schedule-D. (1)
The
air shall be changed not less than twelve times per hour and draughts shall be
avoided and there shall be no dead pockets of air. (2)
Except
when the monkeys are being fed and given water; they shall travel in semi
darkness to make them quieter and less inclined to fight and thus give them
better opportunities of resting. The food and water containers shall be
checked at every stop and refilled; if necessary, and a sufficient stock of
food shall be available on the aircraft and of likely stopping places. Note: About 85 grams of food per monkey is
required daily. Suitable foods are dry cereal grins or gram. It is recommended
that whole gram made into biscuits or wheat meal bread should be fed. A minimum
of 140 ml. of water shall be allowed for each monkey per day. An empty cage of the usual dimensions with
its sides covered except 50mm at the top to allow for ventilation shall be
provided in the freighter aircraft for housing the monkeys which fall sick or
are injured during the journey. CHAPTER IV
TRANSPORT OF CATTLE Rules 47 to 56 shall apply to the transport
by rail of cows, bulls, bullocks, buffaloes, yaks and calves. (Hereinafter in these rules referred to as
cattle). (a)
A
valid certificate by a qualified veterinary surgeon to the effect that the
cattle are in a fit condition to travel by rail or road and are not suffering
from any infectious or contagious or parasitic diseases and that they have been
vaccinated against rinderpest and any other infectious or contagious or
parasitic diseases, shall accompany each consignment. (b)
in
the absence of such a certificate, the carrier shall refuse to accept the
consignment for transport. (c)
the
certificate shall be in the form specified in Schedule-E. Veterinary first-aid equipment shall
accompany all batches of cattle. (a)
Each
consignment shall bear a label showing in bold red letters the name, address
and telephone number (if any) of the consignor and consignee, the number and
types of cattle being transported and quantity of rations and food provided. (b)
the
consignee shall be informed about the train or vehicle in which the consignment
of cattle is being sent and its arrival time in advance. (c)
the
consignment of cattle shall be booked by the next train or vehicle and shall
not be detained after the consignment is accepted for booking. The average space provided per cattle in
Railway wagon or vehicle shall not be less than two square meters. (a)
Suitable
rope and platforms should be used for loading cattle from vehicles. (b)
In
case of railway wagon the dropped door of the wagon may be used as a ramp when
loading or unloading is done to the platform. Cattle shall be loaded after they are
properly fed and given water. Cattle in advanced stage of pregnancy shall
not be mixed with young cattle in order to avoid stampede during
transportation. (1)
Watering
arrangements on route shall be made and sufficient quantities of water shall be
carried for emergency. (2)
Sufficient
feed and fodder with adequate reserve shall be carried to last during the
journey. (3)
Adequate
ventilation shall be ensured. When cattle is to be transported by rail. (a)
An
ordinary goods wagon shall carry not more than ten adult cattle or fifteen
calves on broad gauge, not more than six adult cattle or ten calves on meter
gauge, or not more than four adult cattle or six calves on narrow gauge. (b)
every
wagon carrying cattle shall have at least one attendant. (c)
cattle
shall be loaded parallel to the rails, facing each other. (d)
rations
for padding, such as straw, shall be placed on the floor to avoid injury if a
cattle lies down and this shall not be less than 6 cams thick. (e)
rations
for the journey shall be carried in the middle of the wagon. (f)
to
provide adequate ventilation, upper door of one side of the wagon shall be kept
open properly fixed and the upper door of the wagon shall (g)
Cattle
wagons should be attached in the middle of the train. (h)
cooking
shall not be allowed in the wagons nor hurricane lamps without chimneys. (i)
two
breast bars shall be provided on each side of the wagon, one at height of 60 to
80 cms and the other at 100 to 110 cm. (j)
Cattle-in-milk
shall be milked at least twice a day and the calves shall be given sufficient
quantity of milk to drink. (k)
As
far as possible, cattle may be moved during the nights only. (l)
during
day time, if possible, they should be unloaded, fed, given water and rested and
if in milk, milking shall be carried out. When cattle are to be transported by goods
vehicle the following precautions are to be taken namely: (a)
specially
fitted goods vehicles with a special type of fail board and padding around the
sides should be used. (b)
Ordinary
goods vehicles shall be provided with anti-slipping material, such as coir
matting or wooden board on the floor and the superstructure, if low, should be
raised. (c)
no
goods vehicle shall carry more than six cattle. (d)
each
goods vehicle shall be provided with one attendant. (e)
while
transporting, the cattle, the goods vehicle shall not be loaded with any other
merchandise; and (f)
To
prevent cattle being frightened or injured, they should preferably, face the
engine. CHAPTER V
TRANSPORT OF EQUINES Rules 57 to 63 shall apply to the transport
by rail, road, or sea or horses, mules and donkeys (hereinafter in these rules
referred to as 'equines') (a)
A
valid certificate by a qualified veterinary surgeon to the effect that the
equines are in a fit condition to travel by rail; road or sea and are not
suffering from any infectious or contagious disease or diseases shall accompany
each consignment. (b)
in
the absence of such a certificate, the carrier shall refuse to accept the
consignment for transport. (c)
the
certificates shall be in a form specified in Schedule-1. (a)
Each
consignment shall bear a label showing in bold red letters the name address and
telephone number (if any) of the consignor and consignee the number and type of
equines being transported and quantity of rations and food provided. (b)
the
consignee shall be informed in advance about the train or vehicle or ship in
which the consignment of equines is being sent and its arrival time. (c)
the
consignment of equines shall be booked by the next train or vehicle or ship and
shall be accepted for booking. (a)
Pregnant
and young equines shall not be mixed with other animals. (b)
Different
species of equines shall be kept separately. (c)
Equines
shall be loaded after being fed and given water adequately, watering
arrangements shall be made enroute and sufficient food carried to last during
the journey. (d)
Veterinary
first-aid equipment shall accompany all batches of equines. (e)
Adequate
ventilation shall be ensured. (f)
Suitable
ramps and platforms, improvised where not available, shall be used for loading
and unloading equines. For transport of equines by rail, the
following precautions shall be taken: (a)
Equines
shall be transported by passenger or mixed trains only; (b)
Ordinary
goods wagon when used for transportation shall carry not more than eight to ten
horses or ten mules or ten donkeys on broad gauge and not more than six horses
or eight donkeys on meter-gauge; (c)
in
extreme hot, water shall be sprinkled over the wagon, containing equines by the
railway authorities to bring down temperature. Ice slabs in specially made
containers may be placed inside the wagon, if recommended by a qualified
veterinary surgeon; (d)
Every
wagon shall have two attendants if the equines are more than two in number; (e)
Equines
shall be loaded parallel to the rail, facing each other; (f)
material
for padding, such as paddy, straw, shall be placed on the floor to avoid injury
if an animal lies down and this shall not be less than 6 cm thick; (g)
to
provide adequate ventilation, upper door of the side of the wagon shall be kept
open and properly fixed and the upper door of the wagon shall have wire gauge
closely welded mesh arrangements to prevent burning cinders from the engines
entering the wagon and leading to fire break out; (h)
Two
breast bars shall be provided on each side of the wagon, one at a height of 50
to 80 cm and the other at 110 cm. For the transport of equines by
goods-vehicles, the following precautions shall be taken, namely: (a)
Specially
fitted vehicles with a special type of tai-board and padding around the sides
shall be used; (b)
ordinary
goods vehicles shall be provided with ant slipping material on the floor and
the super structure, if low, should be raised; (c)
bamboo
poles of at least 8 cm diameter between each animal and two stout batons at the
back shall be provided to prevent the animal from falling; (d)
to
prevent horses from being frightened or injured their heads should face left
away from the passing traffic; (e)
each
vehicle shall not carry more than four to six equines; (f)
each
vehicle shall be provided with one attendant; (g)
these
vehicles shall be driven at a speed not more than 35 kilometers per hour; For the transport of equines by sea the
following precautions shall be taken, namely: (a)
horses
may normally be accommodated in single stalls and mules in pens, each pen
holding four to five mules; (b)
ample
ventilation shall be ensured by keeping portholes and providing permanent air
trunks or electric blowers on all decks, and exhaust fans shall be installed to
blow out foul air; (c)
all
standings shall be athwart the ship with heads facing inwards; (d)
to
avoid distress specially during hot weather, the ship may go underway
immediately after embarking and disembarking shall be done as early as possible
after anchoring. (e)
colts
and fillies shall be kept on the exposed decks; (f)
A
pharmacy and spare stall for five per cent of equines shall be available; (g)
Passage
between two rows of pens shall not be less than 1.5 meters. CHAPTER-VI
TRANSPORT OF SHEEP AND GOATS Rules 65 to 75 shall apply to the transport
of sheep and goats by rail or road involving journeys of more than six hours. (a)
A
valid health certificate by a qualified veterinary surgeon to the effect that
the sheep and goats are in a fit condition to travel by rail or road and are
not suffering from infectious or contagious or parasitic disease shall
accompany each consignment. (b)
in
the absence of such a certificate, the carrier shall refuse to accept the
consignment for transport. (c)
the
certificate shall be in a form specified in Schedule-1 (a)
Each
consignment shall bear a label showing in bold red letters the name, address
and telephone number (if any) of the consignor and consignee the number and
type of sheep or goats being transported and quality of rations and food
provided. (b)
the
consignee shall be informed in advance about the train or vehicle in which the
consignment of sheep or goats are being sent and its arrival time. (c)
the
consignment of sheep or goats shall be booked by the next train or vehicle and
shall not be detained after the consignment is accepted for booking. (a)
First-aid
equipment shall accompany the sheep or goats in transit. (b)
Suitable
ramps shall be provided for loading and unloading the sheep or goats. (c)
In
the case of a railway wagon, when the loading or unloading is done on the
platform the dropped door of the wagon shall be used as a ramp. Sheep and goats shall be transported
separately; but if the lots are small special partition shall be provided to
separate them. Rams and male young stock shall not be mixed
with female stock in the same compartment. Sufficient food and fodder shall be carried
to last during the journey and watering facility shall be provided at regular
intervals. Material for padding, such as straw, shall be
placed on the floor to avoid injury if an animal lies down, and this shall be
not less than 5 cm. thick The animals shall not be fettered unless
there is a risk of their jumping out and their legs shall not be tied down. The space required for a goat shall be the
same as that for a wool sheep and the approximate space required for a sheep in
a goods vehicle or a railway wagon shall be as unders:- Approximate weight of animal in Kilogram
Space required in Square metres Wooled Shorn Not more than 20 0.18 0.16 More than 20 but not more than 25 0.20 0.18 More than 25 but not more than 30 0.23 0.22 More than 30 0.28 0.26TRANSPORT
OF ANIMALS RULES, 1978